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State of Madhya Pradesh - Section

Section 15 in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005

15. Intervention by Presiding Officer.

- The Presiding Officer shall have right to intervene at any point of discussion or argument. While addressing the meeting, ordinarily the Presiding Officer will not rise up from his seat but when he rises up from his seat, all councillors will resume their seats